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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(2) in State Land Acquisition Act, 1990 (1934 A.D.)

(2)In any proceedings held before a Collector or Court in such cases the local authority or the person or the body of persons concerned may appear and adduce evidence for the purpose of determining the amount of compensation :Provided that, no such person or a body of persons shall be entitled to demand a reference under section 18.